SUFIYAN PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.6 to 8 are before this Court calling in question a crime in Crime No.34/2023 pending on the file of the Additional Civil Judge (Jr. Dn.) and JMFC Court, Anekal, Bengaluru Rural District, registered for the offence punishable under Sec. 160 of the IPC.

(2.) Heard Sri Syed Khaleel Pasha, learned counsel for petitioner and Sri B.N.Jagadeesh, learned Additional State Public Prosecutor for respondent No.1.

(3.) It is an admitted fact that though the offence is under Sec. 160 of the IPC, which is non-cognizable offence and for a non-cognizable offence, prior permission of the learned Magistrate is imperative.